Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 24] [Entire Act] State of Sikkim - Subsection Section 24(ii) in The Sikkim Prisons Act, 2007 (ii)in a prison where male prisoners under the age of eighteen are confined, shall be separated from other prisoners and those who have already arrived at the age of puberty shall also be separated from those who have not attained puberty.
